GOVINDBHAI PARATAPBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr. L. B. Dabhi waives service of Rule on behalf of the respondent State.

(2.) The present bail application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I?C.R.No.21 of 2019 registered with Virsa Police Station, District Anand for offence under Sections 304 and 114 of the Indian Penal Code.

(3.) Learned advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions